Section 11(3) in The Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002
(3)On the completion of the period of probation of a person, the appointing authority may, -(a)if his work and conduct has, in its opinion been satisfactory -(i)confirm such person, from the date of his appointment or from the date he completes his period of probation satisfactorily, if he is not already confirmed; or(ii)declare that he has completed his probation satisfactorily, if he is already confirmed; or(b)if his work and conduct has not been in its opinion, satisfactory -(i)dispense with his services, if recruited by direct appointment or if appointed otherwise revert him to his former post, or deal with him in such manner as the terms and conditions of his previous appointment may permit;(ii)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the period of probation as specified in sub-rule (1) :Provided that the total period of probation including extension, if any, shall not exceed three years.
